Jagatsinh Kalusinh Rathod vs Divyeshkumar Shankarlal Sangada

Gita Gopi, J

Heard the learned advocate for the applicant.

By way of this application the Limitation Act, 1963, prayed for condonation of occurred in preferring the under Section 5 of the applicant has delay of 227 days appeal.

Learned advocate for the applicant submits that the applicant was injured-claimant and because of pendency of the matter and ill-health and being from an interior area, he had no information about the proceedings of the trial and as a result thereof, the claim petition came to be dismissed and thereafter too, after a long period, he was not informed about the dismissal and meantime, the physical functioning of the Courts stopped because of the Covid pandemic lock down and only after making arrangement for court fees and other expenses, he could file the appeal.

In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under:-

“3. The legislature has conferred the power to condone delay by enacting Section 5 of the Indian Limitation Act of 1963 in order to enable the Courts to do substantial justice to parties by disposing of matters on 'merits'. The expression "sufficient cause" employed by the legislature is adequately elastic to enable the courts to apply the law in a meaningful manner which subserves the ends of justice that being the life-purpose for the existence of the institution of Courts. It is common knowledge that this Court has been making a justifiably liberal approach in matters instituted in this Court. But the message does not appear to have percolated down to all the other Courts in the hierarchy. And such a liberal approach is adopted on principle as it is realized that:-

Ordinarily a litigant does not stand to benefit by lodging an appeal late.

Refusing to condone delay can result in a meritorious matter being thrown out at the very threshold and cause of justice being defeated. As against this when delay is condoned the highest that can happen is that a cause would be decided on merits after hearing the parties.

"Every day's delay must be explained" does not mean that a pedantic approach should be made. Why not every hour's delay, every second's delay? The doctrine must be applied in a rational common sense pragmatic manner.

When substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay.

There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to benefit by resorting to delay. In fact he runs a serious risk.

It must be grasped that judiciary is respected not on account of its power to legalize injustice on technical grounds but because it is capable of removing injustice and is expected to do so.”

Having heard the learned advocate for the applicant and considering the averments made in the application and as the delay is sufficiently explained and in view of the facts and circumstances of the case, the delay of 227 days occurred in filing the appeal deserves to be condoned and is hereby condoned.

Accordingly, the present application is allowed.